Section 301(5) in Gauhati Municipal Corporation Act, 1971
(5)No one shall -(a)All any ferocious dog which belongs to him or is in his charge to be at large without being muzzled; or(b)Set on or urge any dog or other animal to attack, worry or intimidate, any person; or(c)Knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by an animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Commissioner or give information which is false.
